T. Saji & Ors. Vs Union Of India, Represented By The General Manager, Southern Railway, Headquarters Office, Park Town P.O., Chennai-600003. & Ors.
.... 7. It is not disputed that as per the Annexure-A1 communication of the Railway Board, a 'special class' level crossing requires to be manned by three Gate Keepers. Once a classification as stated in Annexure-A1 is done, it is made clear that, any Factual Job Analysis/work study is not requi ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
A.P. Pushkarakshan Vs Union Of India Represented By The General Manager, Southern Railway, Headquarters Office, Park Town P.O, Chennai � 600003 & Ors.
.... e to get instructions on it....” 2. Thereafter a communication of the Sr.DFM/PGT, Palakkad dated 04.04.2024 was filed stating that the applicant is entitled for the refixed pension pursuant to 6th Pay Commission and thereafter on 7th Pay Commission at the rate of Rs. 3800/- plus DR w.e.f. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Dr. Shyam Singh Vs Union Territory Of Jammu & Kashmir Through Additional Chief Secretary, Financial Commissioner, Health & Medical Education Department, Civil Secretariat, Jammu-180001/Srinagar & Ors.
.... rer Cardiothoracic Surgery, Government Medical College Jammu w.e.f. 05.06.2008 with all consequential benefits. 17. It is further contended by the applicant that Respondent No. 1 has used two yardsticks one for fixation of pay of the applicant and other for Dr. Isthiyak Ahmed Mir and Dr. Ar ...
Central Administrative Tribunal - Jammu Bench, Jammu
Raj Kumar S/o Late Shri Lal Chand Panyala Road, Shivpuram, Near S.M.J. School, Roorkee Vs Union Of India Through Secretary, Ministry Of Defence, New Delhi & Ors.
.... s High Skilled Grade I with effect from 1.01.2008 and further as MCM on 20.05.2003. The applicant filed OA No.922/2004 in Allahabad Bench of this Tribunal to promote him at par with his junior namely Shri Kailash Chandra with all consequential benefits. The Allahabad Bench of the Tribunal vide or ...
Central Administrative Tribunal Principal Bench, New Delhi
1A. Surinder Kaur & Ors. Vs Delhi Transport Corporation, (Through Its Chairman), I.P. Estate, New Delhi � 110003 & Ors.
.... icant (since deceased) would not derive any benefit of the judgment of the Supreme Court in the case of Ram Phal (supra) with Trilochan Singh (supra). 5.1. Learned counsel for the respondents would state that in earlier round of litigation, the Writ Petition No. 28/2010 filed by Late Mr ...
Central Administrative Tribunal Principal Bench, New Delhi
Ankit, Appointment, (Group C) (Roll No. 2214016191) Vs Staff Selection Commission Through Its Secretary, SSC (HQS), Block -12, CGO Complex, Lodhi Raod, New Delhi -110003 & Ors.
.... mined by the Medical Board on 21st December, 2019, it is significant that there is a gap of more than four months between the Medical Examination and the Review Medical Examination and during which time an acute infection can be cured with medication. As per the Rules of the respondents CRPF, fo ...
Central Administrative Tribunal Principal Bench, New Delhi
Mohd. Sayed Chaudhary Vs Union Territory Of Jammu & Kashmir Through Commissioner/Secretary GAD Civil Secretariat, Srinagar/Jammu, Pin Code � 190001 & Ors.
.... representation of the applicant dated 05.06.2024 forwarded by the senior Officer of the Department on 07.06.2024. 03. Learned counsel for the respondents submits that the OA is not maintainable in view of the Judgement passed by the Division Bench of the CAT in O.A. No. 240/2024 and the Ju ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Ali Mohammad Dar Vs State Of J&K Through Principal Secretary To Government Agriculture Production Department, Civil Secretariat, Srinagar/Jammu & Ors.
.... Learned counsel for the applicant submits that it will suffice if the direction is issued to the respondents to review the suspension period of the applicant and decide his review petition in the light of Medical Certificate issued by the Medical Board. 03. Mr. Numan Malik, GA appears for t ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Monika Katoch Vs State Of J&K, Through Commissioner/Secretary To Govt., Public Health Engineering, Irrigation & Flood Control Department, Govt. Of J&K, Civil Secretariat, Jammu & Ors.
.... and the husband of the applicant was also engaged as ITI worker i.e., daily rated worker respectively who are engaged on daily rated basis for rendering casual/seasonal services. 8. I have heard both the parties and gone through the records and come to the conclusion that the deceased husb ...
Central Administrative Tribunal - Jammu Bench, Jammu
Dr. Deepak Chaudhary Vs Union Of India Through The Secretary Ministry Of Health And Family Welfare Room No.156-A, Nirman Bhavan New Delhi-110011 & Ors.
.... ember, 2020. Thereafter, the matter was deliberated within the Ministry as well as between the Ministry and RML Hospital at various stages. However, due to prevailing Covid-19 pandemic, it was finally decided by the Competent Authority to implement the order on 11.05.2021 and Speaking Order in th ...
Central Administrative Tribunal Principal Bench, New Delhi
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